HARI OM YADAV Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Sunil Kumar Srivastava, learned counsel for the petitioner and learned Standing Counsel for the State- respondent.

(2.) In view of the office report dated 20th January, 2018, service of notice upon the respondent No.4 is deemed sufficient and accordingly, this Court proceeds finally to decide the matter.

(3.) The petitioner before this Court claims to have been validly appointed as Assistant Teacher in L.T. Grade by the 4th respondent in the institution, namely, 'Christian Inter Inter College, Mainpuri' admittedly a minority institution. The petitioner has become aggrieved by the order passed by the District Inspector of Schools dated 7th October, 2017, whereby an appointment of the petitioner has been disapproved by the District Inspector of Schools exercising power under Section 16 FF of Intermediate Education Act, 1921 and another order dated 13th October, 2017, whereby papers relating to the selection and appointment of the petitioner have been returned and the 4th respondent has been directed to act afresh in accordance with the letter dated 7th April, 2017 issued by the Director Education (Secondary), U.P. Lucknow.